Section 48(1) in The East Punjab Children Act, 1949
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint a Chief Inspector of certified schools and such number of Inspectors and Assistant Inspectors as it thinks advisable to assist the Chief Inspector; and every person so appointed to assist the Chief Inspector shall have such of the powers and duties of the Chief Inspector as the. [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government directs but shall act under the direction of the Chief Inspector.
